COURT ARCHIVE

Delhi High Court judgments, 2002

2,113 judgments · page 29 of 106

High Courts13 Sept 2002Dismissed

Lachhman Das Behari Lal Vs Padam Trading Co. and Others

Delhi High Court · (2003) 2 RCR(Criminal) 359

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Copyright Act, 1957 — Section 62, 62(2)Trade and Merchandise Marks Act, 1958 — Section 105, 106

High Courts13 Sept 2002

Balbir Singh and Others, GDA Finvest and Trade Private Ltd. and Sewa Singh and Others Vs Govt. of N.C.T. of Delhi and Others

Delhi High Court · (2003) 66 DRJ 799

Constitution of India, 1950 — Article 226Delhi Holdings (Consolidation and Prevention of Fragmentation) (Amendment) Rules, 1996 — Rule 6Delhi Holdings (Consolidation and Prevention of Fragmentation) Rules, 1959 — Rule 2(3)

High Courts13 Sept 2002Dismissed

Satya Prakash Vs Union of India (UOI) and Others

Delhi High Court · (2002) 09 DEL CK 0008

Administrative Service (Recruitment) Rules, 1954 — Rule 8(1), 8(2)Administrative Service (Regulation of Seniority) Rules, 1987 — Rule 3(3)Constitution of India, 1950 — Article 14, 16, 226

High Courts12 Sept 2002

Pankaj Kapoor Vs State Transport Authority and Another

Delhi High Court · (2002) 09 DEL CK 0285

High Courts12 Sept 2002

Naptha Resins and Chemicals Ltd. Vs Flow-Tech Air (P) Ltd.

Delhi High Court · (2003) 45 SCL 496

Negotiable Instruments Act, 1881 (NI) — Section 139

High Courts12 Sept 2002

Shri Mahesh Gupta Vs Union of India (UOI) and Others

Delhi High Court · (2003) 41 SCL 257

Foreign Exchange Regulation Act, 1973 — Section 40, 52(2)

High Courts12 Sept 2002

Sh. Jagbhushan Lal Vs Union of India (UOI) and Another

Delhi High Court · (2003) 66 DRJ 378

High Courts12 Sept 2002Dismissed

Jauss Polymers Ltd. and Another Vs Sawhney Brothers

Delhi High Court · (2003) 1 RCR(Criminal) 147

Criminal Procedure Code, 1973 (CrPC) — Section 251Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts12 Sept 2002

''B'' Block Residents Welfare Association Vs Delhi Development Authority and Others

Delhi High Court · AIR 2003 Delhi 169

Delhi (Control of Building Operations) Act, 1955 — Section 53A, 53A(3), 53A(4)Delhi Development Act, 1957 — Section 10, 11, 11A, 11A(1), 12

High Courts12 Sept 2002

Dr. M.L. Arora Vs Delhi Development Authority and Others

Delhi High Court · (2002) 101 DLT 152

Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 29(2), 57(1)

High Courts12 Sept 2002

Nitrochem Lubricants Pvt. Ltd. Vs Ravi Khanna

Delhi High Court · (2003) 66 DRJ 523

Arbitration and Conciliation Act, 1996 — Section 11, 8

High Courts12 Sept 2002Allowed

P.P. Malhotra and S.S. Kanwal Vs Regr. Coop. Socy. and Others

Delhi High Court · (2002) 09 DEL CK 0088

High Courts12 Sept 2002

Raico Pvt. Ltd. Vs Competent Authority and Others

Delhi High Court · (2002) 09 DEL CK 0063

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(3), 13, 14, 20

High Courts12 Sept 2002

Sanjay Jain and Another Vs MCD and Another

Delhi High Court · (2002) 101 DLT 223

Delhi Municipal Corporation Act, 1957 — Section 31A, 343, 344, 345A, 347

High Courts12 Sept 2002

Commissioner of Income Tax Vs Moti Electric Industries (P) Ltd.

Delhi High Court · (2002) 125 TAXMAN 590

High Courts11 Sept 2002

Gopal Vs DDA

Delhi High Court · (2003) 102 DLT 819

High Courts11 Sept 2002

Sh. Gopal Chand Vs The Resident Commissioner, Government of Gujarat

Delhi High Court · (2002) 09 DEL CK 0290

High Courts11 Sept 2002Allowed

Mahavir Singh Vs Union of India (UOI) and Others

Delhi High Court · (2002) 09 DEL CK 0264

Border Security Force Rules, 1969 — Rule 63, 63(2), 63(3), 63(4)Constitution of India, 1950 — Article 21, 226, 226(1), 226(2)

High Courts11 Sept 2002

Sanjay Kant Vs State

Delhi High Court · (2002) 101 DLT 54

Penal Code, 1860 (IPC) — Section 439

High Courts11 Sept 2002

V.K. Tours and Transport Vs Union of India (UOI) and Others

Delhi High Court · (2002) 09 DEL CK 0245